Ct vs 7 Khudiram Ds & Ors
2022 Latest Caselaw 6817 Cal

23 21.09. C.O. 2648 of 2022 AG 2022 M RKB Prasenjit Ghosh & Anr Ct Vs 07 Khudiram Ds & Ors

Mr. Soumyadeep Biswas, ... For the petitioners.

Petitioners assail the order dated 24 th December,

2021 passed by learned Civil Judge (Junior Division),

Additional Court, Nadia at Krishnanagar, in Title Suit

No. 33 of 2010 rejecting the application filed by the

petitioners/judgment debtor dated 22nd March, 2021.

Admittedly, a decree was passed after a contested

hearing.

In the execution proceeding, the petitioners

challenged the pecuniary jurisdiction of the Court,

alleging that instead of valuation of the land, there has

been suit valuation.

The point so raised, could not be raised, at the

time of trial of the suit.

It is for the first time raised during the execution

proceeding.

Upon perusal of the impugned order, it appears

that there is no reason to interfere with the impugned

order, as it is supported by sufficient reasons.

The revisional applications stands disposed of.

(Subhasis Dasgupta, J)